RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the notification issued by the J&K Public Service Commission, dated 18.11.1992 prescribing two years actual practice for being entitled to appear in the competitive examination for recruitment to the J&K judicial service, the appellants herein filed a petition in this court praying for quashing the said condition and permitting them to appear in the said examination notwithstanding the condition pertaining to the actual practice. The writ petition was dismissed by the learned Single Judge holding that the notification did not suffer from any vice, legal or constitutional vide the judgement impugned in this Appeal. It is submitted that the learned Single Judge has not properly appreciated the points of law raised and has not passed a speaking order.

(2.) WE have heard learned counsel for the appellants and perused the record.

(3.) THE relevant condition alleged to be violative of the constitution being unreasonable, provides: